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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(4) in Arunachal Pradesh Municipal Act, 2007

(4)The Municipality constituted upon its dissolution before the expiry of the period specified in sub- section ( 2 ) shall continue only for the remainder of the period for which the dissolved Municipality would have continued under sub- section (2) had it not been so dissolved.